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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(8) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(8)The Assistant Settlement Officer shall make a summary enquiry into the application and give his decision, after giving the parties a reasonable opportunity for adducing evidence.